Gujarat High Court
Honda Cars India Limited vs State Of Gujarat on 26 September, 2025
Author: Vaibhavi D. Nanavati
Bench: Vaibhavi D. Nanavati
NEUTRAL CITATION
C/SCA/2267/2025 ORDER DATED: 26/09/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 2267 of 2025
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HONDA CARS INDIA LIMITED
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR UMANG DAVE for M/S WADIAGHANDY AND CO(5679) for the
Petitioner(s) No. 1
MR ANGESH A PANCHAL, AGP for the Respondent(s) No. 1,2
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CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 26/09/2025
ORAL ORDER
Mr. Umang Dave, learned advocate appearing for M/s. Wadiaghandy and Co. for the petitioner, seeks permission to withdraw the present petition with a liberty to approach this Court in case of difficulty.
Permission to withdraw, as sought for, is granted. The present petition stands disposed of as withdrawn with the aforesaid liberty.
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